Palulpandian vs Karuppasamy
2021 Latest Caselaw 15369 Mad

                                                                            S.A.(MD)No.449 of 2012


                        BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                           DATED : 30.07.2021

                                                  CORAM

                             THE HONOURABLE MR.JUSTICE G.R.SWAMINATHAN

                                          S.A.(MD)No.449 of 2012
                                                   and
                                           M.P.(MD).No.1 of 2012
                1. Palulpandian
                2. Mariammal
                3. Annathal                                               ... Appellants
                                                     Vs.
                1. Karuppasamy
                2. Mottaia Thevar
                3. Udaiyar Thevar
                4. Mariammal
                5. Mariammal
                6. Vellathai
                7. Sundarachi
                8. Chinnadurai
                9. Mariyappan                                           ... Respondents
                Prayer : Second Appeal filed under Section 100 of Civil Procedure Code, to
                allow the appeal by setting aside the judgement and Decree passed in A.S.No.
                23 of 2010 on the file of the Sub Court, Sankarankovil, dated 16.04.2021
                reversing the judgement and decree in O.S.No.93 of 2009 on the file of the
                Principal District Munsif Court, Sankarankovil dated 11.01.2010.



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                                                                                S.A.(MD)No.449 of 2012


                                   For Appellants   : No appearance

                                   For Respondents : Mr.B.Rajesh Saravanan,
                                                     for R1.
                                                     R2 to R9 – Exparte.


                                                    JUDGMENT

This Second Appeal was listed for hearing on 16.07.2021 and again on

23.07.2021.

2. Today when the matter was taken up for hearing, the learned counsel

for the appellants informed that the appellants have taken back the papers. It is

further stated that the appellants have been informed about the listing of the

matter today.

3. There is no appearance for the appellants today.

4. In view of the above, this Second Appeal is dismissed for default. No

costs. Consequently, connected miscellaneous petition is closed.

                                                                                       30.07.2021
                Index              : Yes / No
                Internet           : Yes/ No
                kmm

https://www.mhc.tn.gov.in/judis/

S.A.(MD)No.449 of 2012

Note :In view of the present lock down owing to COVID-19 pandemic, a web copy of the order may be utilized for official purposes, but, ensuring that the copy of the order that is presented is the correct copy, shall be the responsibility of the advocate/litigant concerned.

To:

1. The Principal District Munsif Court, Sankarankovil.

2. The Sub Court, Sankarankovil.

Copy to:

The Record Keeper, V.R. Section, Madurai Bench of Madras High Court, Madurai.

https://www.mhc.tn.gov.in/judis/

S.A.(MD)No.449 of 2012

G.R.SWAMINATHAN, J.

kmm

S.A.(MD)No.449 of 2012

30.07.2021

https://www.mhc.tn.gov.in/judis/